Mayanglambam Khellendro Singh vs State Of Manipur And 4 Others
2026 Latest Caselaw 2913 Mani

Manipur High Court

Mayanglambam Khellendro Singh vs State Of Manipur And 4 Others on 15 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                         Digitally signed by
SHAMURAILATPA SHAMURAILATPAM SUSHIL
M SUSHIL SHARMA SHARMA
                Date: 2026.04.15 17:45:39 +05'30'


                                                                                                     Sl. No. 26
                                                IN THE HIGH COURT OF MANIPUR
                                                          AT IMPHAL

                                                          Crl.A. No. 17 of 2024

                                      Mayanglambam Khellendro Singh
                                                                                                 ......Appellant
                                                  Vs.
                                      State of Manipur and 4 others
                                                                                             ......Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. M. SUNDAR HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

(ORDER) s

(Order of the Court was made by M. Sundar, CJ)

15.04.2026.

[1] Matter mentioned at half past ten.

[2] Mr. S. Jhalajit, learned counsel on record for appellant

requests for an adjournment citing counsel inconvenience.

[3] Mr. Phungyo Zinkhai, learned State Counsel for the

respondent Nos. 1 to 5 does not oppose the request.

[4] Afore-referred request for adjournment of learned counsel

for appellant is acceded to.

                       [5]                 List on 28.07.2026.




                                                          JUDGE                             CHIEF JUSTICE
                       Sushil